Babasaheb Raosaheb Kobarne And ... vs Pyrotek India Private Limited And ...
2021 Latest Caselaw 16144 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                    WRIT PETITION NO. 6191 OF 2021

Babasaheb Raosaheb Kobarna
and anr                                      .. Petitioners
      Versus
Pyrotex India Pvt.Ltd & ors                  ..Respondents

                                         ...

Mr. S.S. Kanetkar for the petitioner.
Mr.Abhishek Khare, Mr.Sanat Ragde i/b Khare Legal Chambers
for the respondent no.1.


                   CORAM: BHARATI DANGRE, J.

DATED : 22nd NOVEMBER, 2021

P.C:-

1 Heard respective counsel for the petitioner and respondent.

2 A recent judgment of the Apex Court in case of Sagufa Ahmed Vs. Upper Assam Plywood Products Pvt, Ltd & Ors, (2021)2 SCC 317, has been placed before me so as to demonstrate the effect of the extension of time of limitation between Covid pandemic being interpreted by the Apex Court.

Tilak





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3                 Learned counsel for the respondent has placed

reliance on two judgments of the Delhi High Court and one judgment from the Calcutta High Court which has extended a similar interpretation and relied upon the decision of the Apex Court.

4 Though the arguments on factual aspect are over, learned respective counsel seek some time to further expound on law on the said point and for carrying out a research.

5 Re-notify for 29th November 2021 on Supplementary Board.

6 Interim order to continue till the next date of hearing.

SMT. BHARATI DANGRE, J

Tilak